Supreme Court - Daily Orders
Govindaraj And Ors. vs State By The Inspector Of Police, ... on 28 August, 2017
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.44 COURT NO.4 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 8290/2017
GOVINDARAJ AND ORS. Petitioner(s)
VERSUS
STATE BY THE INSPECTOR OF POLICE,
SINGARAPATTAI POLICE STATION,
KRISHNAGIRI DISTRICT Respondent(s)
Date : 28-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBER]
For Petitioner(s) Mr. S. Gowthaman, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Six weeks' time is granted to the learned counsel for the petitioners to cure the defects as pointed out by the Registry, failing which, it shall be assumed that petitioners are not interested in pursuing the case and it shall be dismissed without further reference to the Court.
(RASHI GUPTA) (UMA MALHOTRA)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2017.08.30
10:36:15 IST
Reason: